Papers presented in International Conference on ADR and Case Management
| S.No. | Index | Download Link |
|---|---|---|
| 1. | Concept of Conciliation & Mediation & and their differences | Accessible_(PDF 108KB) |
| 2. | Would Conciliation & Mediation succeed in our courts ? | Accessible_(PDF 152KB) |
| 3. | Case Management and its Advantages | Accessible_(PDF 146KB) |
| 4. | Fast Track Justice, Doctrine of ‘Nolo Contendere’ – Does it not deserve a trial? Mr. Justice J.N. Bhatt, Acting Chief Justice, Gujarat High Court |
Accessible_(PDF 1777KB) |
| 5. | Study of the American legal system for procedural reforms in civil courts in India Mr. Justice Mohit S. Shah, Judge Gujarat High Court |
Accessible_(PDF 141KB) |
| 6. | Suggested Amendments to the Arbitration and Conciliation Act, 1996 Mr. Justice Mohit S. Shah, Judge Gujarat High Court |
Accessible_(PDF 85KB) |
| 7. | Mediation – Realizing the potential and designing implementations strategies | Accessible_(PDF 144KB) |
| 8. | Case Management and Court Administration Mr. Justice Madan B. Lokur, Judge Delhi High Court. |
Accessible_(PDF 151KB) |
| 9. | Note on the Mediation process. Mr. Sriram Panchu, Indian Council for Mediation & Dispute Resolution, Chennai |
Accessible_(PDF 1MB) |
| 10. | Conciliation proceedings under the Indian Arbitration, Conciliation Act, 1996 and CPC Dr. V. Nageshwar Rao, ICADR, Hyderabad |
Accessible_(PDF 137KB) |
| 11. | Case Management and ADR for Banking sector Mr. V. Adhivarahan, Research Student and Chief Law Officer |
Accessible_(PDF 186KB) |
| 12. | Mediating mediations in India – Mr. Hiram E. Chodosh | Accessible_(PDF 297KB) |
| 13. | Case Management – Judge Fern M. Smith | Accessible_(PDF 103KB) |
| 14. | Case Management – A fundamental concept – Mr. Stephen E. Taylor | Accessible_(PDF 77.4KB) |
| 15. | Integration of the San Diego Superior Court Mediation pilot programme into case management Judge Linda Quinn | Not Available |
| 16. | Mediation – An overview of ADR – Mr. Robert A. Goodin | Accessible_(PDF 440KB) |
| 17. | Mediation in the US legal system – Mr. Edward P. Davis | Accessible_(PDF 92.7KB) |
| 18. | Judicial Council of California request for proposal: Mediation pilot programme | Not Available |
| 19. | San Diego Superior Court proposal: Mediation pilot programme | Not Available |
| 20. | San Diego Superior Court: Mediation pilot programme | Not Available |
| 21. | San Diego Superior Court Mediation pilot programme: Guidelines, policies and procedures | Not Available |
| 22. | Consultation Paper on Case Management – Law Commission of India | Accessible_(PDF 228KB) |
| 23. | Consultation Paper on ADR and Mediation Rules – Law Commission of India | Accessible_(PDF 183KB) |
| 24. | Bibliography on Mediation and Case Management | Accessible_(PDF 151KB) |
| 25. | Key Note Address delivered by Justice R.C. Lahoti, Judge, Supreme Court of India | Accessible_(PDF 120KB) |
| 26. | Court Annexed Mediation – Niranjan J. Bhatt, Sr. Advocate, Ahmedabad. | Accessible_(PDF 146KB) |
| 27. | Co-Relation Between Mediation And Case Management – Niranjan J. Bhatt, Sr. Advocate, Ahmedabad. | Accessible_(PDF 384KB) |
| 28. | Case Management –A Modern Concept – Niranjan J. Bhatt, Sr. Advocate, Ahmedabad. | Accessible_(PDF 113KB) |
| 29. | Avoidance of Delay in the hearing of Notice of Motion – Niranjan J. Bhatt, Sr. Advocate, Ahmedabad. | Accessible_(PDF 203KB) |
| 30. | Special Address by Dr S Muralidhar, Part-time Member, Law Commission of India | Accessible_(PDF 166KB) |